National Insurance Company Ltd vs Rinu Saikia And 5 Ors
2022 Latest Caselaw 2334 Gua

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GAHC010108982022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : MACApp./347/2022

         NATIONAL INSURANCE COMPANY LTD.
         HAVING ITS REGISTERED OFFICE AT 3, MIDDLETON STREET KOLKATTA
         AND ONE OF THE REGIONAL OFFICES KNOWN AS GUWAHATI REGIONAL
         OFFICE AT G.S ROAD, BHANGAGARH, GUWAHATI 05



         VERSUS

         RINU SAIKIA AND 5 ORS.
         W/O LATE PODESWAR SAIKIA
         VILLAGE BHULUKI CHUK GAON, PO TIPOMIA, PS BORHOLLA, DIST
         JORHAT, ASSAM, 785630

         2:SRI DEEP SAIKIA
          S/O LATE PODESWAR SAIKIA
         VILLAGE BHULUKI CHUK GAON
          PO TIPOMIA
          PS BORHOLLA
          DIST JORHAT
         ASSAM
          785630

         3:MISS LAKHIPRIYA SAIKIA
          D/O LATE PODESWAR SAIKIA
         VILLAGE BHULUKI CHUK GAON
          PO TIPOMIA
          PS BORHOLLA
          DIST JORHAT
         ASSAM
          785630

         4:SMTI KHADOU KACHARI
         W/O LATE BOGARA SAIKIA
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            VILLAGE BHULUKI CHUK GAON
            PO TIPOMIA
            PS BORHOLLA
            DIST JORHAT
            ASSAM
            785630

            5:MD. ABDUL KADIR
             S/O MD. RAFIC ALI
            PO TIPOMIA
             PS TITABAR
             DIST JORHAT
            ASSAM
             785630

            6:SRI PANKAJ KACHARI
             S/O LATE KULA NATH KACHARI

            VILLAGE BORPACHI
            PO TIPOMIA
            PS BORHOLLA
            DIST JORHAT
            ASSAM
            78563

Advocate for the Petitioner   : MR. K K BHATTA

Advocate for the Respondent :




                                     BEFORE
                      HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 18.07.2022

Heard Mr. K.K. Bhatta, learned counsel for the appellant.

This appeal is directed against the judgment and award dated 02.02.2022 passed by the Member, MACT, Jorhat, Assam in MAC Case No.41/2018.

The instant appeal is admitted for hearing.

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Issue notice, returnable by 6 (six) weeks. Steps upon respondent Nos.1 to 6 by way of Registered Post with A/D as well as through usual process within 3 (three) days.

Call for the LCR.

List accordingly.

JUDGE

Comparing Assistant